Smt. Manorma Shukla vs Ram Prasad Savita
2022 Latest Caselaw 2768 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 3717 of 2022
 

 
Petitioner :- Smt. Manorma Shukla
 
Respondent :- Ram Prasad Savita
 
Counsel for Petitioner :- Sanjay Kumar Srivastava
 

 
Hon'ble Vipin Chandra Dixit,J.

Heard Shri Sanjay Kumar Srivastava, learned counsel for the petitioner and perused the record.

Present petition under Article 227 of the Constitution of India has been filed by the petitioner for expeditious disposal of Execution Case No.18 of 2013 (Smt. Manorama Shukla Vs. Ram Prasad Savita) arising out of judgment and order dated 08.02.2013 passed by Additional Civil Judge (Senior Division), Court No.1, Kanpur Nagar in Original Suit No.794 of 2012 within stipulated period of time.

It is submitted by the learned counsel for petitioner that the execution case filed by the petitioner is pending since 2013. It is further submitted that this Court vide order dated 25.09.2019 passed in Matter under Article 227 NO.6983 of 2019 directed the court below to expedite the aforesaid case expeditiously, on day to day basis, without granting unnecessary adjournments to either of the parties, but inspite of the order dated 25.09.2019, execution case is till pending for disposal.

In view of the above, Additional Civil Judge (Senior Division), Court No.1, Kanpur Nagar is directed to expedite the disposal of Execution Case No.18 of 2013 (Smt. Manorama Shukla Vs. Ram Prasad Savita) arising out of judgment and order dated 08.02.2013 passed by Additional Civil Judge (Senior Division), Court No.1, Kanpur Nagar in Original Suit No.794 of 2012 and decide the same expeditiously and if possible within a period of six months from the date of production of certified copy of this order without granting any unnecessary adjournment to either of the parties, unless there is any legal impediment.

With aforesaid direction, the instant petition is finally disposed of.

Order Date :- 13.5.2022

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